Section 3B(2) in Tamil Nadu District Municipalities Building Rules, 1972
(2)(a)subject to sub-rule (1) every owner or occupier of a building shall provide rain water harvesting structure in such building in the manner specified in rule 3-A on or before the 31st August 2003. If the owner or occupier of the building fails to provide the said rainwater harvesting structure by the said date, the executive authority or any person authorised by him in this behalf may after giving notice to the owner or occupier of the building, cause rainwater harvesting structure to be provided in such building and recover the cost of such provision along with the incidental expense thereof in the same manner as property tax. This however, does not absolve the liability of the owner or occupier of the building from providing the rainwater harvesting structure before the 10th October 2003.(b)if the owner or occupier of the building fails to provide rainwater harvesting structure on or before the 10th October 2003, the water supply connection provided to such building shall be disconnected till rain water harvesting structure is provided.]
